- (1) Safeguard against reduction of open spaces. - No construction work on a building shall be allowed if such work operates to reduce an open air space of any other adjoining building belonging to the same owner to an extent less than what is prescribed at the time of the proposed work or to reduce further such open space if it is already less than that prescribed.(2)Additions or Extensions to a building. - Additions or extensions of building shall be allowed provided the open spaces for the additions or extensions would satisfy rule 56 after such additions or extensions are made.
